High Courts30 May 2011Allowed
Sukhdev Singh Vs Mahender Singh and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0067
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 75 of 196
High Courts30 May 2011Dismissed
Gulzar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7
High Courts30 May 2011
Rohit Kumar Murghai Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420Punjab Gambling Act, 1867 — Section 13A, 3, 67
High Courts30 May 2011
Joga Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325
High Courts30 May 2011Allowed
Virinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0017
High Courts30 May 2011
Harbans Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319, 482Penal Code, 1860 (IPC) — Section 427, 447
High Courts30 May 2011
Zora Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0015
Penal Code, 1860 (IPC) — Section 302
High Courts27 May 2011
Kandhari Beverages Pvt. Ltd. Vs Suzlon Energy Ltd.
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0293
Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2 , Order 2 Rule 2(4), Order 2 Rule 3, Order 2 Rule 4, Order 2 Rule 4(2)
High Courts27 May 2011Allowed
Karamjit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0292
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts27 May 2011Allowed
Chandigarh Housing Board Vs JMK Associates and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0291
Arbitration Act, 1940 — Section 29, 31(7)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Interest Act, 1978 — Section 3
High Courts27 May 2011
Anil Kumar @ Bobby Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0290
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts27 May 2011Dismissed
Harpal Kaur Vs Raj Joginder Singh and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 605
Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63
High Courts27 May 2011
Vishal @ Airy and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0240
Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
High Courts27 May 2011Allowed
Shishpal and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0239
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 506
High Courts27 May 2011
Balkour Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 173, 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 324, 326
High Courts27 May 2011Dismissed
Kuldeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 54
High Courts27 May 2011
Anoop Kumar @ Lali and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 May 2011Dismissed
Aravali Pipes Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 686
Constitution of India, 1950 — Article 226, 227
High Courts27 May 2011Dismissed
Kewal Sawroop Vs Subhash Chander @ Subhash Rana
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0117
East Punjab Urban Rent Restriction Act, 1949 — Section 13BLimitation Act, 1963 — Section 5
High Courts27 May 2011Allowed
Satpal Singh Vs State Information Commission, Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 683
Constitution of India, 1950 — Article 226, 227Right to Information (Regulation of Fee and Cost) Rules, 2005 — Rule 3 , 4, 5Right to Information Act, 2005 — Section 19(8)(B), 20(1), 6, 7